- (1.) The compendium of the facts, culminating in the commencement, relevant for disposal of the instant writ petition and emanating from the record, is that Shri Samrat Singh Rao, Advocate( respondent No.2) filed an application (Annexure P-1) on 3.9.2009 under the provisions of The Right to Information Act, 2005(hereinafter to be referred to as "the Act") with the State Public Information Officer (for brevity,"SPIO"), CID, Haryana, Panchkula requesting detailed information contained therein. He has attached the requisite fees of 250/- in the form of Postal Order along with the application. The information was not supplied to him on the ground that CID of Haryana has been exempted from the provisions of RTI Act in view of notification dated 29.12.2005 (Annexure P-7). The appeal filed by him was also dismissed by the First Appellate Authority (for short,"FAA").
(2.) Aggrieved by the action of SPIO and FAA, respondent No.2 filed the second appeal, which was accepted by the State Information Commissioner (for short,"SIC"), Haryana vide impugned order dated 5.5.2010 (Annexure P-8).
(3.) The FAA and SPIO did not feel satisfied and filed the instant writ petition challenging the impugned order (Annexure P-8), invoking the provisions of Articles 226/227 of the Constitution of India.;